AJENDRAKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned Counsel appearing for the parties.

(2.) By way of this writ petition, the legality and propriety of order of detention dtd. 9/12/2024 passed by respondent No.2-District Magistrate, Bhandara against the petitioner under Sec. 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981, (hereinafter referred to as "MPDAAct") is impugned.

(3.) The respondent/detaining authority has arrived at subjective satisfaction to hold the petitioner as 'Bootlegger' on the foundation of particulars of the offences stated hereinbelow:-